(1.) The appellant before this Court has filed present writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by order dated 15/11/2018 passed by learned Single Judge in Writ Petition No.758/2016 (Hemant Bakolia Vs. State of M. P. and Others).
(2.) The facts of the case reveal that the petitioner came-up before the learned Single Judge with a prayer to direct the respondents therein to reevaluate his answer sheet and to selection him for appointment to the post of Commercial Tax Inspector / Taxation Assistant w.e.f. 19/03/2010.
(3.) The facts further reveal that the petitioner participated in the Limited Competitive Examination held on 19/03/2010 for appointment to the post of Commercial Tax Inspector and Taxation Assistant. His name was not included in the select list and thereafter, he submitted a representation for revaluation. The petitioner also obtained answer sheets under the Right to Information Act, 2005.